Gopal Chandra Biswas Vs Ramjan Sirdar and Another
.... the language of Act I of 1868, otherwise called the General Clauses Act of 1868, which declares in the 5th clause of section 2 that "immoveable property," in all the Acts made by the Governor-General in Council, after this Act came into operation, shall include land, benefits to arise out of land, ...
Calcutta High Court
In Re: Ganga Prasad Gosain Vs
.... ated by the provisions of Act XL of 1858. It is clear that, until Gopal Chandra Gosain attains his full age of 18 years, he would be liable either to have his property taken charge of by the Court of Wards, or by a relative or friend, or other person appointed by the Court on a petition under Act XL ...
Calcutta High Court
Parbati Charan Mookerjee Vs Ramnarayan Matilal and Others
.... sit within the meaning of clause 15, for there never was any deposit of property or money which it was intended should be returned specifically. It seems to me, however, that the plaintiff might have not unreasonably contended that his cause of action did not arise till early in 1869, when he first ...
Calcutta High Court
Stewart and Others Vs The Scinde, Punjab and Delhi Railway Company
.... if made between private persons, is required by the Statute of Frauds to be in writing, signed by the parties to be charged therewith. Under the 8 & 9 Vict., c. 16, sec. 97, it might clearly have been made in writing signed by a committee of Directors or any two of them. I think if Colonel Elphi ...
Calcutta High Court
Shewukram alias Rai Durga Prasad and Another Vs Chattar Lal Sing and Others
.... of whatever nature they were, and wherever they might be situated. It then recites that these estates are at the moment in the possession of the petitioner. It further recites that Kalika Prasad, the son of the petitioner, is dead; that certain others, who would have been heirs of the petitioner, a ...
Calcutta High Court
Cumming and Others Vs Green and Others
.... y attorney having been recognized by the Court, and the defendants having, in this instance, availed themselves of it, it must be taken that the result of their proceeding is as if all that was required by Act VIII had been done. It follows that I have full jurisdiction to make any order for hearing ...
Calcutta High Court
Hiralal Mullick Vs Matilal Mullick and Others
.... d:--"The usual course is for the plaintiff in this part of the bill to make a special prayer for the particular relief to which he thinks himself entitled, and then to conclude with a prayer for general relief at the discretion of the Court; the latter can never be properly and safely omitted; becau ...
Calcutta High Court
Srimati Saraswati Debi and Another Vs Nabadwip Chandra Gosain
.... v. S.M. Govindmani Dasi 4 B.L.R., O.C., 83. It appears to me that the order may be granted; but I must say that, if it had not been for the proviso in section 271 of Act VIII of 1859, I Should have had considerable difficulty in granting the application. As it is, the plaintiffs are entitled to thei ...
Calcutta High Court
Teja Gorain and Others Vs Raol Gorain and Another
.... to make out how the plaintiff can lay claim to a one-sixth of the property sold to the defendants when his father is still alive. It is said that this objection was not taken in the Court below; but it is an objection on the face of the plaint, and it goes to the root of the title upon which the pl ...
Calcutta High Court
Syad Amjad Hossein Vs Kharag Sen Sahu and Another
.... he sale, he asks, who is the purchaser and how much is the price,'' it does not invalidate "his right, since these questions cannot be considered as a refusal, but, "on the contrary, it may be concluded from them that if the price be reasonable and the purchaser a person whom he would not like as a ...
Calcutta High Court
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